Shailendra Singh vs State Of U.P.
2013 Latest Caselaw 591 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- BAIL No. - 2095 of 2013
 

 
Petitioner :- Shailendra Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Yogendra Singh,Ramesh Pratap Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Pankaj Mithal,J.

Heard learned counsel for the applicant, learned A.G.A and perused the record.

The applicant Shailendra Singh is involved in Case Crime No. 01 of 2013 under Sections 143,436,352,504, 506 IPC P.S. Katra Bazar, District Gonda.

The submission of the learned counsel for the applicant is that no role has been assigned to the applicant in the FIR and the allegation of setting the house of the complainant on fire is assigned only to Jagat Narain Singh. He has further submitted that no goods have been destroyed in the fire. 

In view of the above, I consider it to be a fit case for enlarging the applicant on bail.

Let the applicant Shailendra Singh be released on bail on his furnishing a personal bond with two sureties in the like amount subject to the satisfaction of the court concerned. 

Order Date :- 9.4.2013

SKS